Section 14(3) in The Inter-State River Water Disputes Act, 1956
(3)When a Tribunal has been constituted under sub-section (1), the Central Government alone may suo motu or at the request of the concerned State Government refer the matters specified in paragraphs 9.1 and 9.2 of the Punjab Settlement to such Tribunal.Explanation .For the purposes of this section, Punjab Settlement means the Memorandum of Settlement signed at New Delhi on the 24th day of July, 1985.
